Jude Clement Vaz S/O Late Jerome ... vs Anthony Gonsalves And Ors
2023 Latest Caselaw 8624 Bom

2023:BHC-AS:24246                                                         502-FA-ST-11650-2023.doc


                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                               FIRST APPEAL [STAMP] NO.11650 OF 2023
                                                A/W
                               INTERIM APPLICATION NO.4734 OF 2023
                                                 IN
                               FIRST APPEAL [STAMP] NO.11650 OF 2023

                    Jude Clement Vaz                       ]     Appellant
                          Vs.
                    Anthony Gonsalves and others       ]         Respondents
                                                   .....
                    Mr. Abhishek Tripathi, for Appellant.

                    Mr. Bhavin Gada a/w Mr. Hitesh Solanki i/b Manoj & Ashok
                    Association, for Respondent.
                                                 .....
                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                DATE       : 23rd August, 2023.
                    P.C.

1. The impugned order dated 16th February, 2023 in Application

No.392 of 2019 has been passed by the Joint Charity

Commissioner-1 Maharashtra State, Mumbai under Section 47 of

the Maharashtra Public Trusts Act, 1950. Respondent therein was

one Jerome Xavier Vaz.

2. The appellant herein was not a party before the Joint Charity

Commissioner in Application No.392 of 2019.

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502-FA-ST-11650-2023.doc

3. The appellant claims to be the son of deceased Jerome Xavier

Vaz, however, name of the appellant is Jude Clement Vaz wherein

father of the appellant is different than the original respondent

whose name was Jerome Xavier Vaz.

4. Reasons given by the learned Joint Charity Commissioner in

paragraph 13 of the impugned judgment are correct and proper.

Prima facie, it appears that the appellant has no locus standi to file

the appeal against the impugned judgment and order. The appeal is,

therefore, dismissed.

5. In view of dismissal of the appeal, Interim Applications, if

any, stand disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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